MUKESH Vs. INDIAN OIL CORPORATION LIMITED

JUDGEMENT

(1.) Rule returnable forthwith. Heard the learned Counsel for the parties finally by consent.

(2.) The Petitioner has approached this Court against the removal of his name from the panel prepared for selection of distributorship of Liquified Petroleum Gas ("LPG" for short) for 3 Mouda. The Petitioner's name has been removed from the panel on the sole ground that the site for showroom proposed by him is not located in the township of Mouda. The setting of this case is in Mouda which is a name used for a small town in the rural area, also for its Gram Panchayat and its Tahsil - all three of which are called Mouda.

(3.) The Indian Oil Corporation which is a Corporation and which inter alia manufactures and distributes Liquified Petroleum Gas for domestic purposes issued a notice for appointment of a Distributor for LPG along with the other two Corporations, namely, the Bharat Petroleum Corporation and the Hindustan Petroleum Corporation for the location of Mouda. The advertisement gave the location as follows: